ASHOK S.KINAGI

5,566 recorded High Court judgment(s) · 2016–2026

Courts

Karnataka High Court

5566

DISMISSED	2886
DISPOSED	1100
ALLOWED	990
Partly Allowed	219
ALLOWED AND REMANDED	173
Dismissed for Non-Prosecution	127
Abated	53
Dismissal for Non Compliance of Office Objections	11

SMT TASNEEM ALI v. THE STATE OF KARNATAKA — Karnataka High Court (2026-06-02)
SHRI RAVIKUMAR P J v. THE STATE OF KARNATAKA — Karnataka High Court (2026-06-02)
SRI. B. PRAKASH, v. THE STATE OF KARNATAKA — Karnataka High Court (2026-06-02)
SRI NARASIMHA MURTHY S R v. THE GOVERNMENT OF KARNATAKA — Karnataka High Court (2026-06-02)
ANANDA J, v. STATE OF KARNATAKA, — Karnataka High Court (2026-06-01)
SMT. SHWETHA, v. STATE OF KARNATAKA — Karnataka High Court (2026-06-01)
SRI.B.L.NARASIMHA MURTHY, v. THE MANAGING DIRECTOR, AND DISCIPLINARY AUTHORITY, — Karnataka High Court (2026-06-01)
SRI. NANJUNDE GOWDA. B. M. v. THE STATE OF KARNATAKA — Karnataka High Court (2026-06-01)
SMT VIRAJAMMA @ KARAGAMMA v. SMT BELLAMMA — Karnataka High Court (2026-03-27)
SYED BALKIS v. H C NAGARATHNA — Karnataka High Court (2026-03-27)